Section 163 in The Orissa Motor Vehicles Rules, 1993
163. Restriction to carriage of dangerous substances.
(1)Except for the fuel and lubricants necessary for the use of the vehicle, no explosive, highly inflammable or otherwise dangerous substance shall be carried on any public service vehicle.(2)Nothing contained in Sub-rule (1) shall apply to the transport of manufactured fireworks in public service vehicle, other than a motor car by person entitled to possess them without a licence as required under Sub-rule (1) of Rule 113 of the Explosives Rules, 1983 :Provided that-(i)not more than 2.5 kilograms of manufactured fireworks are so transported; and(ii)such fire work are contained in a substantial receptable which is exclusively appropriated for the keeping of explosive.(3)If in the opinion of a Police Officer not below the rank of a Sub-Inspector, any public service vehicle which is at any time loaded in contravention of this rule, he may order the driver or other person in charge of the motor vehicle to remove or repack the fireworks.
